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Karnataka High Court judgments, 2014

3,159 judgments · page 61 of 158

High Courts03 Sept 2014Allowed

Aji Denis C.J. Vs The State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 498A, 504
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High Courts03 Sept 2014Partly Allowed

Princes Franklyn Vs D. Babu

Karnataka High Court · (2014) 09 KAR CK 0164

Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 204, 482, 91Penal Code, 1860 (IPC) — Section 201, 420, 465, 468, 471
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High Courts03 Sept 2014

R. Vamsidhar Vs The Deputy Commissioner

Karnataka High Court · (2015) 2 AKR 600 : (2015) 1 KarLJ 91 : (2015) 4 KCCR 2930

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Land Revenue Act, 1964 — Section 25, 59Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5(1A)
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High Courts03 Sept 2014Allowed

Raghu Vs State of Karnataka

Karnataka High Court · (2014) 6 KarLJ 52

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34, 392, 397, 398
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High Courts03 Sept 2014Dismissed

Amjad Khan Vs State of Karnataka

Karnataka High Court · (2014) 09 KAR CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 149, 302, 304(B), 498A
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High Courts03 Sept 2014Allowed

Hanumappa Vs Yallakka

Karnataka High Court · (2014) 4 AKR 402 : (2014) 5 KarLJ 567

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 100, 151Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 112, 4
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